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Judgment
The present petition has been filed under Section 482 Cr.P.C.
seeking direction to respondents Nos. 2 and 3 to provide protection to the lives
and liberty of the petitioners at the hands of private respondents No. 4 to 8.
It has been averred that the date of birth of petitioner No.1 is
16.10.1986 and date of birth of petitioner No.2 is 01.01.1992 and copies of
Aadhar Cards of petitioners to this effect are attached as Annexures P-1 and P-2
respectively.
It has been submitted that the marriage of the petitioners was
solemnized on 14.06.2017 according to Muslims Rites at Masjid Tahtehda
(Rajasthan). The marriage certificate of marriage is attached as Annexure P-3.
Private respondents No. 4 to 13 are opposed to the marriage, as the petitioners
had performed the marriage without their consent. The petitioners have
submitted representation dated 19.06.2017 (Annexure P-4) to respondent No.2
seeking protection of their lives and liberty at the hands of the private
respondents.
After hearing counsel for the petitioners and without expressing any
opinion on the merits of the case or the validity of the marriage and the age of
the petitioners and keeping in view the binding precedent of the Hon''ble Apex
Court in Lata Singh v.State of U.P. And another, 2006(2) SCC (Criminal) 478,
the present petition is disposed of with direction to respondent No.2 to look into
the said issue and take necessary action in accordance with law.